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National Company Law Tribunal judgments, 2020

2,534 judgments · page 118 of 127

Tribunals and Commissions10 Jan 2020Allowed

BSE Limited Vs STG Lifecare Limited

National Company Law Tribunal · (2020) 01 NCLT CK 0781

Insolvency and Bankruptcy Code, 2016-Section 8, 9, 9(3)(b), 9(3)(c), 9(5), 14(1), 14(2) to 14(4)Insolvency and Bankruptcy (Application to Adjudicating Authority) Rules, 2016-Rule 5, 6Insolvency and Bankruptcy Board of India (Application to Adjudicating Authority) Rule, 2016-Form 2
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Tribunals and Commissions10 Jan 2020Allowed

Corporation Bank Vs Vikram Iron and Steel Company Private Limited

National Company Law Tribunal · (2020) 01 NCLT CK 0783

Insolvency and Bankruptcy Code, 2016-Section 7, 13, 14, 31, 33Securitisation & Reconstruction of Financial Assets & Enforcement of Security Interest (SARFAESI) Act, 2002-Section 13(2)Bankers Books Evidence Act, 1891
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Tribunals and Commissions10 Jan 2020

JM Financial Asset Reconstruction Company Limited Vs Inka Foods Private Limited

National Company Law Tribunal · (2020) 01 NCLT CK 0784

Insolvency and Bankruptcy Code, 2016-Section 7, 12, 19, 30, 30(6), 31, 33, 33(1), 33(2), 33(5), 34(1), 34(4), 52, 56Insolvency and Bankruptcy Board of India (Insolvency Resolution Process for Corporate Persons) Regulations, 2016-Regulation 39B, 39B(3), 39C, 39DInsolvency and Bankruptcy Board of India (Liquidation Process) Regulations, 2016-Regulation 2(1)(s), 12, 12(3), 13, 15, 32(e), 32(f)
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Tribunals and Commissions10 Jan 2020

Mukul Kumar Vs Navin Gupta & Anr.

National Company Law Tribunal · (2020) 01 NCLT CK 0787

Insolvency and Bankruptcy Code, 2016-Sections 9, 14, 33, 33(2), 33(5), 33(7), 34, 34(1)Insolvency and Bankruptcy Board of India (Insolvency Resolution Process for Corporate Persons) Regulations, 2016-Regulation 6(1)Insolvency and Bankruptcy Board of India (Liquidation Process) Regulations, 2016-Regulations 12, 13
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Tribunals and Commissions10 Jan 2020Allowed

JM Financial ARC Limited Vs Turning Point Estate Private Limited

National Company Law Tribunal · (2020) 01 NCLT CK 0790

Insolvency & Bankruptcy Code, 2016-Section 7, 13, 14, 31, 33Securitization and Reconstruction of Financial Assets and Enforcement of Security Interest Act, 2002-Section 13(2)Recovery of Debts Due to Banks and Financial Institutions Act, 1993-Section 19
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Tribunals and Commissions10 Jan 2020

State Bank Of India Vs SRS Limited

National Company Law Tribunal · (2020) 01 NCLT CK 0791

Insolvency and Bankruptcy Code, 2016-Section 35(1)(n), 60(5), 60(5)(c)NCLT Rules, 2016-Rule 11PMLA, 2002
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Tribunals and Commissions10 Jan 2020

Mr. Sudhir Garg Vs M/s ASG Hospital Private Limited

National Company Law Tribunal · (2020) 01 NCLT CK 0794

Insolvency and Bankruptcy Code, 2016-Section 9, 8, 3(6), 3(10), 3(11), 3(12), 5(20), 5(21), 9(5)(ii)Insolvency and Bankruptcy (Application to Adjudicating Authority) Rules, 2016-Rule 6Companies Act, 1956
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Tribunals and Commissions10 Jan 2020

State Bank Of India Vs Enfield Solar Energy Limited

National Company Law Tribunal · (2020) 01 NCLT CK 0795

Insolvency and Bankruptcy Code, 2016-Section 7, 14, 19(2), 31(1), 33(1)(b)(ii), 33(5), 33(7), Chapter IIIInsolvency and Bankruptcy Board of India (Insolvency Resolution for Corporate Persons) Regulations, 2016IBBI (Liquidation Process) Regulations, 2016-Regulation 4(1), 5, 12(1), 13, 15(1)
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